LexSection 50 — Notice of options available to the assured on the lapsing of a policy.
The Insurance Act, 1938
An insurer shall, 1 [before the expiry of three months from the date on which the premiums in respect of a policy of life insurance were payable but not paid], give notice to the policy-holder informing hi m of the options available to him 2 [unless these are set forth in the policy.]Open in Lexace · Ask the AI about this section